JUGALKISHOR Vs. DISTRICT CO OPERATIVE ELECTION OFFICER

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) RULE. Rule made returnable forthwith.

(3.) The petitioners have challenged the order passed by the respondent District Cooperative Election Officer / District Deputy Registrar, Cooperative Societies rejecting the claim of the petitioners for including their names in the final voters' list for the elections of the Market Committee.